(1.) The petitioners have filed the present writ petitions praying to quash the notices, both dated 12.04.2019, as per Annexures - D and E, issued under Section 321(1) and (2) of the Karnataka Municipal Corporations Act, 1976 (for short, 'the Act').
(2.) It is the case of the petitioners that they are the owners of the property bearing khata No.10 old no.37 situated at Kumarapark West Extension, Sankey Road, Sampangiramnagar, Block No.12, BBMP Ward No.77, Bengaluru having purchased the same under registered sale deed dated 05.06.2003. Thereafter they have obtained sanction plan on 17.10.2016. The construction of the building has been completed as per the sanction plan. Respondent Nos.2 and 3 have issued notices on 12.04.2019. Same were served on the petitioners on 26.04.2019. Hence the present writ petitions are filed.
(3.) I have heard learned counsel for the parties to the lis.